VIJAYAVVA Vs. MARITAMMAPPA

JUDGEMENT

(1.) THIS second appeal is by the plaintiffs. I have heard the learned counsel appearing for the appellants and perused the judgments of the two Courts below.

(2.) THE first Appellate court has modified the judgment of the Trial Court inter alia by holding that the registered sale deed dated 18.05.2001 - Ex. D1 was executed by defendant No. 1 (father) in favour of defendant No. 2 for legal necessity.

(3.) AS notice above, the sale deed Ex. D1 was executed by defendant No. 1 - -father in favour of defendant No. 2. Defendant No. 1 and plaintiff No. 1 are father and mother. Plaintiff Nos. 2 to 5 are their children. Defendant No. 2 is the purchaser of the property referred to in the sale deed - -Ex. D1.